Karnataka High Court
Subhas S/O Nagappa Waddar. vs State Of Karnataka on 11 February, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
V' Rep:e'§e::t<é:d"%E:§y its
{N THE HEGH COURT OF KARNATAKA
CIRCUIT BENCH AT DBARWAVD
BATED mis THE 2 W DAY 01: FEBRU;A;E'{§?;§3V§v:'§"'
BEFORE; %
THE H(j)N'BLE1 MR. JUSTICE A?3Ai$i1D'VBYRARlEI§i§.$%*._: 'i -
CRIMINAL N0.iV.0}-.1.4;'.7.V()"_}._1x BETWEEN: K Vk * V Subhas§ S/0. Nagappa Waddafé 'L :9 I Age: 45 years, Ocpcr: VMan;agér;
T.A.P.C.M. Tq. Yel1apu1j,«"DistJ~IJtf;af;::..§C_é;;i'1:1adéx. H » . . .Petiii0ner (By Shfi; 2;¢1v.¢cé.:'e)%kkL AND: V % V State fif Kaffi'ataka,VV AA 3 By Es/i_§uficiLagoci State P:1_¥3Eé;c -Pzmacutor, {}:;§.}:;=:i§}i'i:L:V§};;1V'iii:;:g, Dha:rwa:;i § . Respénfiené {B:Ag'-aSghrif_v'xfé::§.§:§é.E< S5 KE;}§;&?§Ei§ Gaézemmazfi Péeaéez') Tiiéé éifiminaé Peiéiésfi is flied Vzznéw §€C§Q§'1 438 of the 'iff:C;&é"~«:_iéf Crémigzai Ffecsduya seekiag :0 gram arxtiségatgifig bafi _ 33:': $16 ;§€'{i{§Gi'1€Z" arsé éisesi {he Eziéigggd FCPESS ia reisase 'aha pefiiéiener {>3 baii $2: Ehg away}: af ages: in mnizecticiz wéih fits '%:;C.Bea:'§§g Clrima N&18%f2€3E§ 9f Munégaé Peiifis El§:§E":f » Seetisgz 3333 32%,, 3423 352-1? 5&3, §Gé Qfihs ifiéiagz 336223} 'E ':2 'age' ix} Yhis petitien caming 6:: far Qrdefa {his day? the Cfiufi mafia the foibwingz (3 R D E R Heard the Ieamefi ceunsei fer the petitiqaiier {earned Government Pleader. -
The brief facts 0ftV11e.;c;as<24&a:*a a'3 It E3 the case of the vaérrking as Manager 6f the fygduce Marketing Committee E1I'1Ci'f,'=i-':63.' as Senior Assistant L1n__d.e:'the7f1etitiu:1e_rI a married woman with a daughter.--- a*FT3."L€:V.V"}?)é'[.i':Tiii§);f1€3I;'-.Si:£1f€$ *'\/eena was not working satisi'actV(3riij;< and V5113-L..Wavs i3':9éguIar in her wcsrk and she was warned 0:: sLe'2/era!' Qccaaaiofis to imprcsve her wark. It is stated 3 V' '-vEA§:at;1{f;esmaxzagey §§a::§"':ra::sf6r:'ecE her, {rem zthe office ta a ciath SE36? 4?C=3§:';.::ii:Ese. it was ha? %:e§af aha: i: was ai 3313 §§'§S"Z&;;?.f:_€§ gaetiiianer that size was 59 '£§8.§1S§"E£'%"€d arid she éié K ' "--. §;€}'£ 1'i<a"%2»%:'§a:%:zg Er: $23 $9??? gimp. Tizasafaye had a gmdge ag_aih;~;i {he gaaiiééaaea. 8128 has :€ma%::&<i ar:a':3:§*:a:*§se§i;g abgarzi *« V' "166: 3§%:'ea:*aE csgcaaians and the §$§i§G§1€}" €335: aaaghi :9 afseaié hes"
igfiaéaazssa 3, E1: is the eetiiienefs ease? theugh ehe has vlefilgeé a false eemplaiez ageing': the petitioner; alleging called her to his chamber and had suggested that; husband and live with him and whee-.she;'tee'k abused in foul language and'lsh'e..._hadlfixrther he * L' would kill her if she rexgealed,fhelliheving. mhedeel at her. The petitioner therefore false complaint that a case for offences punishable 354, 504, 506 cf the Indian l'ei9lé1l" that he is a l\/Ianager with a geed'-repuiefieh.af1~:l_lltl*2a't there are no previous cases of any Sen' egah5:5t,lh§:23l'efiel therefore would submit that his very stake eeszl {hag he may he greeted anticipatory ll;*ei'§§._ . ' 2 lélhe leamefi G{)"§$£"E:fE'§€§§§Z Fleeéer hag filed sieieégehz ef ehjeetiens is reéiereie ehe eeezeni ef the eemeleiei:
eieiié ie eeiei eei Shae {here <2»:e:*e eeiegerieel eesefiiehg of fee V eerrgeleinaee 33 ie {he reeeher in aazhieh the petéiéeeer heel reieeeheeeel 'wéih her? heeéée his ehezeeeee eeel ihei SEE eeeeehii gé 91' such harassment she had ecsme 02:: of the V' fainted; This was wiifieeeeé by seszezta} ee~.e1n%g$i'e3éfvee°Qf=he:j VV offiee whe had eorroberateci her case-._. Infizieeew eft'he£:t:%ue1neAtit: ef objections, the learned ceunsei f()_1""{h€ e.peiij:iQv:}er_V§had > submitted that the record he f0r.'£e.T':é1sceE'taih the correctness of these aI1eg;}1't~i.ons.;: T§1VA€v"'1'9fZ{}i'.d'.haVi,Hg'A been called for, it is found that, theVV_et:a?eni,ehfS by nhthfe ._e7o--empIoyees of Veenae do not SUPFEQi~the:1:case;"' he
5.... the 1ear'he~dh,mG:§§vernment Pleader would submitihat s$:afe'h.:e-I.1:'t'Qf"e§¥err1pioyee are all sub-ordinates of the petitioner :a:,i':dV'i'*:_i.9$Av:9':2z1:::'1'ifaIthat they have net supported the ease éggfifhfifleenaa tizafhy ifiself weuid not entitie the petitioner fer V:e;':fi_e'ipa{e§fj;ihaii and that :he aiiegatier: :35 a married wemee §.z:_%£";%i.__e.TAe§';§i't;i,,v_es§ji::é: be éreeteé iightiy and that the eerreeéeess er e:he'§wis.e' ix;-e<g;i1d have await the eéeé, Hewezferg heziéhg eegeré ée the feeie eeé eégeemstexzeesg ihe eeiiiiezser hag meée em: 3; ease fer S U} &nti<:%paI:<3r§: baéi, in {E16 even: tbs petitioner si"1c3:,:£§" b:3a_f'reé:€i§"T he shail be eniarged on bail subject {cf-thef})1I<jfi:vi::v§ t§:;3i:'i{%:1sf-
E} He shafl furnish avpers(;~Ai:efI:'.:?--A)§§'r'1d fé§., a--.5um" "
of %2o,oo0/3 with .';r _4S'e..1V_ve:ntASzlyetyu sum, t0 the s_atisfactVi_Q_Lfi thy; triéil
2) He shali sec;%i.<_.":%*eg1'1VA1a1jV-'i3é1i}..__i:*x%§f01fe the Court below withinVvf§)i11A7_'x«;?é_é1<f$. _ V
3) He §h3_1_1 rjakfé':~;1i:1js'e'i':fi__gs/ailzible :0 the _ I.:1i'»4?<:f;sE§§;_<;%,.cf2.;ti£3r1::_' V 'When required fQr':thf:V pur';j0«séAsv}3f i'r'1V'est§gati0n.
4) 'Hé.@;h§1"i§.§io::1ea§ze the jfirisdiction ofthe trial
-- .COu1'fi With§5u:_:§c.£,§'1s:ing leave of that Court.
5} aha}? K3 induce 01* threaten {he prQs7e'c:1:§_Q;:Vwi1:nesses.
-i:i1e.Vs_'haii aitend the iriai Cour': an 831 dates as? V} ' ' m 1 2é€t}§3z:? faii gzébjesi :0 {he C935:
'_§;'1"3.1*3.ii.:'§g exémptéarg far gecsfi 331:3 vgiiai §$3,Sé}§§.
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